Section 118(5) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(5)Notwithstanding the provisions of sub-rule (3) and (4) a Revenue Court, in its discretion, may call for the original records or documents of a case.Explanation. - For the purpose of this rule, the term 'document' includes enquiry report, spot inspection report or order of Revenue Court.Part -XI Miscellaneous
